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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(vi) in The U.P. Cinematograph Rules, 1951

(vi)"Licensee" means a person who has been granted a license and includes his agent appointed for the purpose under a power of attorney and whose appointment has been intimated in writing to the Licensing Authority;